UNION OF INDIA Vs. SHYAM KISHORE TRIPATHI

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This writ petition has been preferred by the appellants challenging the validity and correctness of the impugned judgment and order dated 27.4.2005 passed by the Central Administrative Tribunal, Allahabad (hereinafter referred to as 'the Tribunal) in Original Application No. 270 of 2001, Shyam Kishore Tripathi versus Union of India and others, whereby the aforesaid O.A. was allowed.

(3.) Brief facts of the case are that respondent no.1 in this petition namely, Sri Shyam Kishore Tripathi was initially appointed as Assistant Station Master on adhoc basis w.e.f. 4.6.1976 in the pay scale of Rs.330-560 by the General Manager, North Frontier Railway, Katihar Division, Katihar. He worked as such from 4.6.1976 to 17.5.1979 and was drawing Rs. 360/- as salary in the year 1979 when he was required to appear for the psychological test in which he failed. Therefore, he was appointed as Guard Grade-III in the pay scale of Rs.330-530 from 18.5.1979 treating him as a fresh appointee.